SADHNA CHAUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is the complainant/victim/ prosecutrix. She has filed this appeal assailing the correctness of the judgment and order dtd. 25/8/2021 passed by the Rajasthan High Court, Bench at Jaipur in S.B. Criminal Misc. Bail Application No.6394 of 2021 (Kanwar Pal Singh Vs. State of Rajasthan), whereby the High Court allowed the application for the relief of anticipatory bail under Sec. 438 CrPC in FIR No.161 of 2020, Police Station-Karni Vihar, Jaipur, under Ss. 323, 341, 354, 379 and 376 IPC.

(3.) As the present case relates to an order granting anticipatory bail, we are consciously referring to the facts and the arguments in brief so that none of the parties are prejudiced or the Trial Court would be influenced by any of the observations, which may be made by us in this order.